Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 274 in Grama Panchayats Rules, 1968 274. Any person aggrieved by an order of the Grama Panchayat under Sub-section (1) of Section 147 may prefer an appeal to the Collector within fifteen days of such order enclosing a copy of it.
